Section 68(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)In the event of custodial rape and/or sexual abuse, the action shall be taken as follows :-(a)In case any resident or any other person has observed, knows or has reason to suspect that sexual abuse has occurred and makes a complaint to the Superintendent or through the grievance box or through Child Line or through any other means or it comes to the notice of the Medical Officer or other staff that one or more of the following general behaviors changes has been observed in a child, a report shall be made to the Juvenile Justice Board or the Child Welfare Committee for a special investigation into the possibility of sexual abuse. It shall be the responsibility of all functionaries to report such suspicions immediately. The report shall be based on observations of sudden onset of behaviors changes such as :-(i)Copying adult sexual behaviors;(ii)Persistent sexual play with other children, themselves, toys or pets;(iii)A sudden increase in sexual knowledge, through language or behaviors, that is beyond what is normal for their age and circumstances;(iv)Unexplained pain, swelling, bleeding or irritation of the mouth, genital or anal area; urinary infections; sexually transmitted diseases;(v)Hints, indirect comments or statements about the abuse.
